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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(2) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(2)Where in relation to any commodity sold by number, there is a custom or usage of delivering a fixed number of such commodity in addition to the number of commodities paid for such custom or usage shall on and from the commencement of this Act, cease.